MITHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel appearing for the State.

(2.) PRAYER of the petitioner in this writ application is for quashing the order dated 15.12.2005 passed by the Director Social Welfare, rejecting representation of the petitioner and for a direction to the respondents to appoint him on the post of Assistant Instructor (Electronic) in Kamla Nehru Social Service Institute and Handicapped Rehabilitation Training Centre, Patna.

(3.) PETITIONER 'scase is that in response to the advertisement bearing no. 2 of 2001 published by Bihar Public Service Commission dated 30.12.2001, petitioner also applied. Several posts were advertised including the post of Assistant Instructor. (Electronics) in Kamla Nehru Social Service Institute and Handicapped Rehabilitation Training Centre. Petitioner was declared successful in the competitive test. His original documents and certificates were verified, his name was recommended for appointment, but he was not appointed. Subsequently, the petitioner filed his representation before the concerned Minister, who directed for immediate appointment of the petitioner. Even then petitioner could not be appointed as the validity of the recommendation made by the B.P.S.C. has already lapsed. Director seni a letter for revalidation of the recommendation which was also made for three months and was scheduled to lapse on 8.8.2005. In the revalidated period petitioner was not being appointed and he filed writ application. All these facts has duly been considered in the earlier writ application.